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“seized material”

Search & SeizureSection 153ASection 153A12,214 judgments

The decision most relied on for seized material is CIT v. Calcutta Knitwears (362 ITR 673), cited in 528 judgments on BharatTax.

Leading authorities on seized material

CIT v. Calcutta Knitwears
362 ITR 673 · 2014 · Supreme Court
528
citing judgments

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

ACIT v. Serajuddin & Co.
163 Taxmann.com 118 · 2024 · Supreme Court
500
citing judgments

Strict adherence to approval protocols under Section 153D, including those in the Departmental Manual of Office Procedure, is essential for search assessments. An assessment is invalid if the approving authority fails to apply its mind or consider all relevant seized material before granting approval.

ARN Infrastructure India Ltd. v. Asstt. CIT
394 ITR 569 · 2017 · High Court
282
citing judgments

For initiating proceedings under Section 153C, seized documents must be incriminating and specifically relate to the assessment years for which assessments are reopened. A document relevant only for one year cannot be used to reopen other assessment years without being incriminating for those years.

CIT v. Ashwani Gupta
322 ITR 396 · 2010 · High Court
262
citing judgments

Proceedings become fatal if principles of natural justice are violated, such as when seized material is not provided to the assessee or cross-examination of a person whose statement the Assessing Officer relies upon is denied.

Mumbai), DCIT v. Vipin Aggarwal
82 ITD 85 · 2002 · ITAT
237
citing judgments

Evidence corroborating entries of payments or loan/interest advancements found in seized material from a third party must specifically show the actual transfer of money from the third party to the recipient to be admissible.

CIT v. Jasjit Singh
155 Taxmann.com 155 · 2023 · Supreme Court
235
citing judgments

For assessments under Section 153C concerning a non-searched person, the relevant date for calculating the block of assessment years is the date on which the jurisdictional Assessing Officer of that person assumes possession of the seized material, not the date of the original search. This date determines the look-back period for reopening assessments under Section 153A read with 153C.

Saksham Commodities Ltd. v. Income Tax Officer
161 Taxmann.com 485 · 2024 · High Court
196
citing judgments

Recording satisfaction under Section 153C for initiating proceedings against a third person is not a mechanical exercise; it requires a finding that seized material has a direct bearing on the third person's income, and improper satisfaction vitiates the assessment. Abatement under the second proviso to Section 153A is an inevitable consequence of a search, irrespective of the Assessing Officer's opinion on the material's impact.

PCIT v. Anuj Bansal
165 Taxmann.com 2 · 2024 · High Court
181
citing judgments

An approval under Section 153D of the Income Tax Act, 1961, is considered mechanical and invalid if granted without application of mind and without perusing relevant assessment records, including seized material. This principle has been affirmed by multiple High Courts and the Supreme Court.

Judgments citing seized material

Shri Aeshwarya Jain, Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

In the result, the appeal of the assessee is allowed

ITA 1129/JPR/2019[2014-15]Status: DisposedITAT Jaipur07 Jan 2020AY 2014-15

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1129/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year : 2014-15 Cuke Shri Aeshwarya Jain The Dcit Vs. 65, Shopping Centre Central Circle Kota Kota Lfkk;H Ys[Kk La-@Thvkbzvkj La-@ Pan/Gir No.: Abjpj 3114 A Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri S.L. Poddar, Advocate Jktlo Dh Vksj Ls@ Revenue By : Ms.Chanchal Meena, Jcit-Dr Lquokbz Dh Rkjh[K@ Date Of Hearing : 03/01/2020 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 07/01/2020 Vkns'K@ Order Per Vijay Pal Rao, Jm This Appeal By The Assessee Is Directed Against The Order Dated 28-06-2019 Of Ld. Cit(A)-2, Udaipur Arising From Penalty Order Passed U/S 271Aab Of The Act For The Assessment Year 2014-15. The Assessee Has Raised The Following Grounds. ‘’1. Under The Facts & Circumstances Of The Case The Ld. Cit(A) Has Erred In Passing The Order U/S 271Aab Of The I.T. Act, 1961 Which Is Void Ab Inito Deserves To Be Quashed.

For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Ms.Chanchal Meena, JCIT-DR
Section 115BSection 132Section 132(4)Section 139(1)Section 143(3)Section 271ASection 69

271AAB of the Act while passing the impugned order. 2.3 Before us, the ld.AR of the assessee referred to the seized material and submitted that it is nothing but only a site plan/ design of electric 4 Shri Aeshwarya Jain vs DCIT, Central Circle, Kota work and appliances of residential ... other hand, the ld. DR submitted that the assessee has disclosed the undisclosed income during the course of search and seizure action based on seized material. The assessee has never alleged that disclosure is due to any coercive action or undue pressure on the department. It was voluntary statement

Shree Sanand Textile Industries Ltd., Ahmedabad vs. The Dy.CIT, (OSD), Circle-8, Ahmedabad

In the result the appeal filed by the assessee is allowed and the appeal filed by the revenue is dismissed

ITA 995/AHD/2014[1995-96]Status: DisposedITAT Ahmedabad06 Jan 2020AY 1995-96

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed1. आयकर अपील सं./Ita No.995/Ahd/2014 With Co No.167/Ahd/2014 (In Ita No.1166/Ahd/2014) ("नधा"रण वष"/Assessment Year : 1995-96) Shree Sanand Textiles The Dy.Cit (Osd) बनाम/ Industries Ltd. Circle-8 Vs. 10-A, Sattar Taluka Society Ahmedabad B/H. C.U. Shah College Navjivan Press Road Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamc 8881 G (Appellant & Cross Objector) .. (""यथ" / Respondent) & 2. आयकर अपील सं./Ita No.1166/Ahd/2014 ("नधा"रण वष"/Assessment Year : 1995-96) The Dcit Shree Sanand Textile बनाम/ Circle-8 Industries Ltd., Vs. Ahmedabad Ahmedabad .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Assessee By : Shri Anil R.Shah, Shri Tushar Hemani & Ms.Kinjal Shah, Ars Revenue By : Shri Vidhut Trivedi, Sr.Dr

For Appellant: Shri Anil R.ShahFor Respondent: Shri Vidhut Trivedi, Sr.DR
Section 148Section 68

additions have been made by the AO as the assessee could not be able to produce the books of account and copies of the seized material before the Assessing Officer, as according to the assessee, books of account were seized by the Central Excise authorities. The assessment has been reopened

The DCIT.Circle-8, Ahmedabad vs. Shree Sanand Textile Inds.Ltd., Ahmedabad

In the result the appeal filed by the assessee is allowed and the appeal filed by the revenue is dismissed

ITA 1166/AHD/2014[1995-96]Status: DisposedITAT Ahmedabad06 Jan 2020AY 1995-96

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed1. आयकर अपील सं./Ita No.995/Ahd/2014 With Co No.167/Ahd/2014 (In Ita No.1166/Ahd/2014) ("नधा"रण वष"/Assessment Year : 1995-96) Shree Sanand Textiles The Dy.Cit (Osd) बनाम/ Industries Ltd. Circle-8 Vs. 10-A, Sattar Taluka Society Ahmedabad B/H. C.U. Shah College Navjivan Press Road Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aamc 8881 G (Appellant & Cross Objector) .. (""यथ" / Respondent) & 2. आयकर अपील सं./Ita No.1166/Ahd/2014 ("नधा"रण वष"/Assessment Year : 1995-96) The Dcit Shree Sanand Textile बनाम/ Circle-8 Industries Ltd., Vs. Ahmedabad Ahmedabad .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Assessee By : Shri Anil R.Shah, Shri Tushar Hemani & Ms.Kinjal Shah, Ars Revenue By : Shri Vidhut Trivedi, Sr.Dr

For Appellant: Shri Anil R.ShahFor Respondent: Shri Vidhut Trivedi, Sr.DR
Section 148Section 68

additions have been made by the AO as the assessee could not be able to produce the books of account and copies of the seized material before the Assessing Officer, as according to the assessee, books of account were seized by the Central Excise authorities. The assessment has been reopened

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2419/MUM/2012[2007-08]Status: DisposedITAT Mumbai06 Jan 2020AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

three appeals of assessee is as regards to the order of CIT(A) confirming the action of the AO in making addition without any seized material despite the fact that these are search assessments. The assessee’s grounds states that the Principal condition is that there should have been seized ... erred in confirming the additions made by the AO despite the fact that the additions are not based on any seized material. 2005-06 3 | P a g e ITA Nos.2416 to 2419/Mum/2012 Arch Phytochemicals Pvt. Ltd. 1. On the facts and circumstances of the appellant’s case

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2418/MUM/2012[2006-07]Status: DisposedITAT Mumbai06 Jan 2020AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

three appeals of assessee is as regards to the order of CIT(A) confirming the action of the AO in making addition without any seized material despite the fact that these are search assessments. The assessee’s grounds states that the Principal condition is that there should have been seized ... erred in confirming the additions made by the AO despite the fact that the additions are not based on any seized material. 2005-06 3 | P a g e ITA Nos.2416 to 2419/Mum/2012 Arch Phytochemicals Pvt. Ltd. 1. On the facts and circumstances of the appellant’s case

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2417/MUM/2012[2005-06]Status: DisposedITAT Mumbai06 Jan 2020AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

three appeals of assessee is as regards to the order of CIT(A) confirming the action of the AO in making addition without any seized material despite the fact that these are search assessments. The assessee’s grounds states that the Principal condition is that there should have been seized ... erred in confirming the additions made by the AO despite the fact that the additions are not based on any seized material. 2005-06 3 | P a g e ITA Nos.2416 to 2419/Mum/2012 Arch Phytochemicals Pvt. Ltd. 1. On the facts and circumstances of the appellant’s case